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Judgment
23 paragraphs · 249 wordsSuresh Kumar Kait, J
The hearing has been conducted through video conferencing.
Crl. M.A. 383/2021 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
CRL.M.C.84/2021
Vide the present petition, petitioners seek direction for quashing of FIR No.0287/2017 dated 05.05.2017, registered at Police Station Seemapuri and
consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for State and by respondent no.2 and with the consent of counsel for parties, present petition is taken up for
final disposal.
Petitioner no.1 and respondent no.2 got married on 29.08.2012 as per Muslim rites and ceremonies. Due to extreme incompatibilities between
petitioners and respondent no.2, they started living separately from 23. 07.2016.
Petitioners and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide Compromise
Deed/MoU dated 27.08.2020 and settled all their disputes amicably.
Respondent no.2 is present in person and has been identified by SI Sonu (IO) and submits that matter has been settled and she does not wish to
prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash FIR as no useful purpose would be served in prosecuting petitioners any
further.
For the reasons afore-recorded, FIR No.0287/2017 dated 05.05.2017, registered at Police Station Seemapuri and consequent proceedings
emanating therefrom are quashed.
The petition is, accordingly, allowed and disposed of.
The order be uploaded on the website of this Court forthwith.